Wednesday vs Cochin Devaswom Board
2021 Latest Caselaw 11100 Ker

IA/1/2020 IN WP(C) 33240/2019                     1/3



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                       THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                                 &
                         THE HONOURABLE MR.JUSTICE N.NAGARESH

                        Wednesday,the 7th day of April 2021/17th Chaithra, 1943
            For information          purpose only
                     IA/1/2020 IN WP(C)/33240/2019
PETITIONERS/RESPONDENTS
1.COCHIN DEVASWOM BOARD,
     THRISSUR-680001, REPRESENTED BY SPECIAL DEVASWOM
     COMMISSIONER.
2.THE SPECIAL DEVASWOM COMMISSIONER,
     COCHIN DEVASWOM BOARD, THRISSUR-680001.
3.THE ASSISTANT DEVASWOM COMMISSIONER,
     COCHIN DEVASWOM BOARD, THRIPUNITHURA-682301.
4.DEVASWOM OFFICER,
     VALANJAMBALAM DEVI TEMPLE, RAVIPURAM, ERNAKULAM-682016.
RESPONDENTS/PETITIONERS
1.C. UNNIKRISHNAN,
      S/O.CHELLAPPAN PILLAI, UNNI BHAVAN(PALAYIL), POONITHURA.P.O.,
      KANAYANNUR, ERNAKULAM-682038.
2.SARASWATHY BHASKARAN,
      W/O.BHASKARAN, MALIYEKKAL HOUSE, PARAMBITHARA ROAD,
      PANAMPILLY NAGAR.P.O., ERNAKULAM-682036

       Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to extend the time for a further period of seven months from
14.04.2020 to comply with the directions contained in common judgment dated 30.01.2020 in
WP(C) No.33240/2019.


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this Court's Judgment dated 30.01.2020 and upon hearing the
arguments of SRI.K.P.SUDHEER, STANDING COUNSEL for the Petitioners 1 to 4 in
IA/Respondents 1 to 4 in WP(C) and of M/S DEEPU THANKAN, LAKSHMI SREEDHAR,
UMMUL FIDA, Advocates for the Respondents in IA/petitioners in WP(C), the court passed
the following:
                           C.T.RAVIKUMAR &
                           N.NAGARESH, JJ.
                      -------------------------------
                           I.A.No.1 of 2020 in
                       W.P.(C)No.33240 of 2019
                                     &
    For information purpose only
                          I.A.No.1 of 2020 in
                       W.P.(C)No.33358 of 2019
                     ---------------------------------
                          Dated 7th April, 2021

                                 ORDER

Ravikumar, J.

The captioned Interlocutory Applications have been filed

seeking extension of time for a further period of seven months from

14.4.2020 to comply with the directions contained in the common

judgment dated 30.1.2020 in W.P.(C)Nos.33240 & 33358 of 2019. As

per the said common judgment this Court directed the 2 nd respondent

to issue notification for election to the Temple Advisory Committee of

Valanjambalam (Perumanurkavu) Devi Temple, Ernakulam within a

period of two months from the date of conclusion of the festival in the

said temple. True that there occurred a delay in complying with the

directions. However, it is submitted by the learned Standing Counsel

for Cochin Devaswom Board that election was conducted in compliance

with the directions in the common judgment on 2.4.2021. The factum

of conduct of the election on the said date is not disputed. In the said

circumstances, the delay in conducting the election as ordered in the I.A.No.1 of 2020 in W.P.(C)No.33240 of 2019 &

W.P.(C)No.33358 of 2019

common judgment stands condoned. No further orders are required in

these I.As. Hence, the I.As stand closed recording the conduct of

For information purpose only election on 2.4.2021.

Sd/-

C.T.RAVIKUMAR Judge

Sd/-

N.NAGARESH Judge TKS

/true copy/ Sd/- ASSISTANT REGISTRAR